Section 7(2) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(2)The Trustee Committee may, if satisfied that any person has got himself admitted to the membership of the Fund by misrepresentation or suppression of any material fact or by fraud, remove the name of such person from the membership of the Fund after affording him an opportunity of being heard. On such removal all benefits accrued to such member by virtue of the provisions of the Act and these Regulations shall stand forfeited.
